VIJAY KUMAR Vs. NANAG RAM

JUDGEMENT

(1.) The appellants are before this Court assailing the judgment dtd. 28/4/2015 passed by the High Court of Punjab and Haryana at Chandigarh in F.A.O. Nos. 885,886 and 887 of 2002.

(2.) In respect of the accident which occurred on 19/1/1997, the appellants-claimants were before the High Court seeking compensation as against the sum awarded by the Motor Accident Claims Tribunal (For short 'MACT'). The High Court had considered and thereafter enhanced the compensation to Rs.3,50,000.00 insofar as the appellant no.1 is concerned.

(3.) In that regard, having heard learned counsel for the parties and having perused the appeal papers, it is noted that in respect of the death of Smt. Anita, who was about 26 years old, the Tribunal has assessed the notional income at Rs.3,000.00 per month and on that basis has recommended the compensation.